COURT ARCHIVE

Karnataka High Court judgments

47,933 judgments · page 1,089 of 2,397

High Courts22 Jul 2011Dismissed

Sri. Ankalkoti Rajendra Shanthappa Civil Judge (Jr. Division) (Relieved) Vs The State of Karnataka and The Hon''ble High Court of Karnataka

Karnataka High Court · (2011) 07 KAR CK 0204

Karnataka Judicial Service (Recruitment) Rules, 1983 — Rule 2 (2), 3, 4, 5, 5 (2)

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High Courts22 Jul 2011Dismissed

Mrs. Padmavathi T. Shetty Vs The State of Karnataka Dept. of Revenue and Others

Karnataka High Court · (2011) 07 KAR CK 0202

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High Courts22 Jul 2011Dismissed

Sri Kenchegowda Vs The State of Karnataka and Others

Karnataka High Court · (2011) 07 KAR CK 0201

Constitution of India, 1950 — Article 227Karnataka Land Revenue Act, 1964 — Section 135

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High Courts22 Jul 2011

Doreen Veronica Fernandes Vs The Union of India and Regional Passport Officer

Karnataka High Court · (2011) 07 KAR CK 0200

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High Courts22 Jul 2011Dismissed

Hemavathi Mahila Sahakari Bank Niyamttha Vs State of Karnataka and Reserve Bank of India

Karnataka High Court · (2011) 07 KAR CK 0199

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High Courts22 Jul 2011

Nasima Bhanu Vs The Deputy Commissioner Women and Child Development Department, Kandhaya Bhavan Dr. Ambedkar Veedhi Tumkur, The Child Development Project Officer Integrated Child Development Project Andhanaiah Extension Kunigal Tumkur District and Smt. K.R. Jayalakshmi

Karnataka High Court · (2011) 07 KAR CK 0198

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High Courts22 Jul 2011

Sri. Basavaraj Hosamath Vs Special Land Acquisition Office, Office of Land Acquisition Officer, Gulbarga, State of Karnataka and Sri. Chandrashekar

Karnataka High Court · (2011) 07 KAR CK 0197

Land Acquisition Act, 1894 — Section 10, 11, 12 (2), 4 (1), 6 (1)

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High Courts22 Jul 2011Dismissed

Chikkakoratti Milk Producers Co-operative Society Limited and Others Vs Department of Co-operation and Dinne Koratti Milk Producers Co-operative Society Limited

Karnataka High Court · (2011) 07 KAR CK 0191

Karnataka Co-operative Societies Act, 1959 — Section 4

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High Courts22 Jul 2011

Sri Srinivasa Vs The State of Karnataka Chief Executive Officer, Zilla Panchayath, Mandya - 571 401 and Assistant Executive Engineer, Panchayath Raj Engineering Sub-DN., (Earlier Known as Zilla Panchayat Engineering Sub-DN. Nagamangala Mandya District - 571 432 Vs Srinivasa

Karnataka High Court · (2011) 07 KAR CK 0190

Constitution of India, 1950 — Article 226, 227Industrial Disputes Act, 1947 — Section 10 (4A), 25 (F)

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High Courts22 Jul 2011Dismissed

Canara Bank Vs Smt. Usha P. Murari

Karnataka High Court · (2011) 07 KAR CK 0189

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High Courts22 Jul 2011Dismissed

Sri. Muneerappa Since dead by LRs (Smt. Kenchamma, Sri. B.M. Rajanna and Sri. H.N. Ramanjinappa Vs Smt. Savithramma K.N., Sri. K.N. Gundappa @ Babu K.N.

Karnataka High Court · (2011) 07 KAR CK 0188

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11

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High Courts22 Jul 2011Dismissed

Sri. Jaya Chandran and Others Vs Smt. Mala @ Oonimala

Karnataka High Court · (2011) 07 KAR CK 0187

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High Courts22 Jul 2011Dismissed

Naga Nafka @ Naganna Vs Dinesh Kumar

Karnataka High Court · (2011) 07 KAR CK 0186

Civil Procedure Code, 1908 (CPC) — Order 20 Rule 12

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High Courts22 Jul 2011

Mahadev @ Mahadappa Vs Dhanraj and United India Insurance Company Ltd.

Karnataka High Court · (2011) 07 KAR CK 0185

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High Courts22 Jul 2011

Laxman Rathod Vs Ramakabai Rathod

Karnataka High Court · (2011) 07 KAR CK 0184

Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19 (4)

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High Courts22 Jul 2011Dismissed

The Chairman, Karnataka Power Transmission Corporation Limited, (Earlier Karnataka Electricity Board) Kaveri Bhavan Bangalore - 560 009 and The Assistant Executive Engineer (Electrical) Karnataka Power Transmission Corporation Limited, (Earlier Karnataka Electricity Board) North Sub-Division. No. 6 Gangenahalli Now Aee (ELECL) Sub Division Kavalbyrasandra Bangalore - 560 032 Vs Nanjundachari Dead By His Legal Representatives (Smt. Saraswathamma) and Others

Karnataka High Court · (2011) 07 KAR CK 0183

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High Courts22 Jul 2011Dismissed

Smt. A.S. Jayamma Vs Smt. V Rukmini and Sri R Sridhar

Karnataka High Court · (2011) 07 KAR CK 0182

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High Courts22 Jul 2011Dismissed

Smt. Suma Vs Shri Veerabhadrappa and Shri Basavaraj

Karnataka High Court · (2011) 07 KAR CK 0181

Criminal Procedure Code, 1973 (CrPC) — Section 125

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High Courts22 Jul 2011Allowed

Sri Dilip Kumar V.J. Vs Sri V. Ravi Kumar and Bajaj Allianz General Insurance Company Limited

Karnataka High Court · (2011) 07 KAR CK 0180

Motor Vehicles Act, 1988 — Section 166

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High Courts22 Jul 2011Dismissed

Sri Ranganath H.B. Vs Sri R. Arvind and The Bajaj Allianz General Insurance Co. Ltd., No. 105/A, Cears Plaza, No. 136

Karnataka High Court · (2011) 07 KAR CK 0179

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